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[Cites 0, Cited by 1] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(1) in The Employees' State Insurance Act, 1948

(1)No employee’s contribution shall be payable by or on behalf of an employee whose average daily wages are below during a wage period are below 2such wages as may be prescribed by the Central Government.Explanation.— —The average daily wages of an employee shall be calculated in such manner as may be prescribed by the Central Government.